Section 11(i) in Punjab Package Deal Properties (Disposal) Rules, 1976
(i)The year in which the price of a particular urban property was fixed shall be taken as the base year and from that year onwards, till the date of re-assessment, the price of the plot area of the urban property shall be enhanced by 10 per cent of the price already assessed, per year; the price of the superstructure remaining the same. The Tehsildar (Sales) or Naib- Tehsildar shall, in cases where the price so enhanced does not get equated with the prevailing market price, make a report indicating price so enhanced and the prevailing market price to the Chief Sales Commissioner, who may enhance the price further so as to equate it with the prevailing market price.
